Bombay High Court
Imtiyaz Sayyad@Makdum Ali And Anr vs The State Of Maharashtra And Ors on 10 April, 2019
Author: Mridula Bhatkar
Bench: Mridula Bhatkar
514.WP5256_2018.doc
Vidya Amin
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 5256 OF 2018
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Office Notes, Office
Memorandam of Court's or Judge's orders
appearances, Court's
orders or directions &
Registrar's orders.
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Mrs. Ratna Jaiswal, Advocate for the petitioners.
Mrs. M.R. Tidke, APP for the respondent/State.
CORAM : MRS. MRIDULA BHATKAR, J.
DATE : 10th April, 2019.
P.C. Upon mentioning, taken on production board.
2. The learned counsel for the petitioners prays for extension of interim relief.
3. Stand over to 20th June, 2019. Interim relief, if any, granted earlier to continue till then.
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